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K.R.Nath vs Raj Television Network Ltd
2021 Latest Caselaw 11073 Mad

Citation : 2021 Latest Caselaw 11073 Mad
Judgement Date : 29 April, 2021

Madras High Court
K.R.Nath vs Raj Television Network Ltd on 29 April, 2021
                                                                                       C.S.No.137 of 2003

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                     DATED: 29.04.2021
                                                          CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                     C.S.No.137 of 2003

                     K.R.Nath
                     26/2, Bhagirathi Ammal Street,
                     T.Nagar, Chennai – 600 017.                                            ...Plaintiff

                                                             Vs.

                     1.Raj Television Network Ltd.,
                       rep. By its Managing Director,
                       32, Poes Road, 2nd Street,
                       Teynampet, Chennai – 600 018.

                     2.Vijay Television Ltd.,
                       Unit of Star Network,
                       rep. By its Managing Director,
                       15, Jagannathan Road,
                       Nungambakkam, Chennai – 600 034.                                 ...Defendants
                     Prayer: Plaint filed under Order IV Rule (1) of the Original Side rules r/w
                     Order VII Rule 1 of C.P.C., r/w Sections 55, 56, 60 & 62 of the Copyright
                     Act, 1957, praying as follows:-
                                   a) declaration that the plaintiff is the sole and absolute owner of
                     the copyright to exhibit, exploit and distribute the Tamil Talkie movie titled
                     as “Ananda Aradanai” featuring Mohan, Suhasini, Srividya and others
                     directed by Dinesh Babu, more particularly described in the schedule
                     hereunder, over the satellite television broadcasting right through out the

                     1/5


https://www.mhc.tn.gov.in/judis/
                                                                                         C.S.No.137 of 2003

                     world and all other electronic media rights now in existence or to be
                     introduced in future and all rights assigned to the plaintiff pursuant to the
                     agreement and declaration dated 26.12.1994;
                                   b) granting an order of permanent injunction restraining the first
                     and second defendants, their servants, agents, men and / or any other person
                     claiming through them from in any manner infringing the plaintiff's
                     copyright in the suit Tamil film “Ananda Aradanai” to exhibit, exploit and
                     distribute the suit film more particularly described in the schedule
                     hereunder, for the satellite broadcasting territory and in other modern
                     medias;
                                   c) costs of the suit;


                                              For Plaintiff       : Ms.Sahana for Mr.P.L.Narayanan
                                              For Defendants      : Ms.Monica Chopra for
                                                                      Mr.K.Harishankar for D1
                                                                   Mr.D.Vivekananda for
                                                                       Mr.S.Vijayaraghavan for D2


                                                           JUDGMENT

Ms.Sahana representing Mr.P.L.Narayanan, learned counsel for

the plaintiff would submit that the suit itself has been settled.

2.Ms.Monica Chopra representing Mr.K.Harishankar, learned

counsel for the 1st defendant and Mr.D.Vivekananda representing

https://www.mhc.tn.gov.in/judis/ C.S.No.137 of 2003

Mr.S.Vijayaraghavan, learned counsel for the 2nd defendant would also

affirm the said statement.

3. In view of the same, this suit is dismissed as settled out of

Court. No costs.

29.04.2021 kkn

Internet:Yes Index:No Non-Speaking

List of witness and documents filed on the side of the plaintiff:

Nil

List of witness and documents filed on the side of the defendants:

Nil

29.04.2021 kkn

https://www.mhc.tn.gov.in/judis/ C.S.No.137 of 2003

R.SUBRAMANIAN, J.

KKN

C.S.No.137 of 2003

https://www.mhc.tn.gov.in/judis/ C.S.No.137 of 2003

29.04.2021

https://www.mhc.tn.gov.in/judis/

 
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